CHIKKAM PRASANTHI Vs. STATE OF A P , ANOTHER

JUDGEMENT

(1.) This criminal revision case arises out of the order dated 24.02.2016 passed in Crl.M.P.No. 844 of 2015 in S.C.No.50 of 2015 by the Special Judge for Trial of Cases under SCs & STs (POA) Act-cum-VI Additional Sessions Judge, Kurnool.

(2.) The revision petitioner is the de facto complainant basing on whose complaint the criminal law was set in motion by registering the case in crime No. 122 of 2014 under section 302 IPC against the 2nd respondent/A-4 and A-1 to A3.

(3.) The grievance of the revision petitioner is that the police registered a case against the accused No. 1 to 4 and filed a charge sheet against them alleging that they have committed the offences under section 302 read with 34 IPC and Section 3 (2) (v) of Scheduled Caste and Scheduled Tribes (POA) Act 1989.